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Bombay High Court
M/S Santosh Enterprises A Partnership ... vs Deputy Registrar Co-Operative ... on 18 May, 2026
9. WP 6638-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.6638 OF 2026
M/s. Santosh Enterprises )... Petitioner
Versus
Deputy Registrar, )
Co-operative Societies, G/S Ward, Mumbai )
And Ors. )... Respondents
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Mr. Ankit Lohia a/w Mr. Kevin Pareira, Ms. Gauri Janrao i/b V.S. Jadhav
for the Petitioner.
Mr. Atish Tayade (through V.C.) a/w Ms. Aarushi Yadav i/b Adv.
Ravleen Sabharwal for Respondent No.3-S.R.A.
Mr. V.G. Badgujar, A.G.P. for the Respondent No.5-State.
Mr. Kishor Mithbavkar, representative of the Petitioner in-person,
present.
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CORAM : SANDESH D. PATIL, J.
DATE : 18th MAY 2026 (VACATION COURT) P.C. :
1) Heard Mr. Ankit Lohia, learned Counsel appearing for the Petitioner. Mr. Lohia, the learned Counsel, on instructions of his client, who is present in Court, states that he is ready to deposit 50 per cent of RaJesh Chittewan, PS 1/2 ::: Uploaded on - 19/05/2026 ::: Downloaded on - 19/05/2026 20:42:05 :::
9. WP 6638-2026.doc the amount as per notice dated 5 th May 2026, in this Court within a period of two weeks.
2) Subject to the deposit of the said amount of 50 per cent, issue notice to the Respondents, returnable on 17th June, 2026.
3) Till then, the effect, execution and implementation of the notice dated 5th May 2026, annexed as Exhibit 'B' to the Petition, is stayed.
4) It is made clear that, in case the recovery of amount of 50 per cent, as mentioned in the notice dated 5 th May, 2026, below Exhibit 'B', is not deposited within a period of two weeks from today, the stay shall be vacated automatically without reference to this Court.
5) Stand over to 17th June, 2026.
(SANDESH D. PATIL, J.)
RaJesh Chittewan, PS 2/2
Digitally signed by
RAJESH RAJESH VASANT
VASANT CHITTEWAN
CHITTEWAN Date: 2026.05.19
18:36:31 +0530
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